Section 14(1) in National Security (Rajasthan Condition of Detention) Order, 1980
(1)A detenu:-(i)shall reside in the accommodation allotted by the Superintendent whether in an association ward or a cell;(ii)shall not proceed beyond the limits of the Jail save with permission of the Superintendent given by general or special order in this behalf;(iii)shall obey the order of the Superintendent issued from time to time for the comfort, safety and health, or for the discipline, orderly conduct and control of detenus;(iv)shall attend roll-call and answer to his name in person at such time and place within the Jail as may be appointed by the Superintendent;(v)shall conform to the standards of cleanliness and dress laid down by the Superintendent;(vi)shall not do anything wilfully with the object of affecting his own bodily welfare;(vii)shall not have in his possession any coin, currency note or negotiable instrument, any weapon, stick, razor, other than a safety razor, piece of iron or any other article which may be used as a weapon;(vii)shall not exchange or sell any of his kit, equipment, cloths, furniture or other possession; and(ix)shall not refuse to take the prescribed diet.
